Makhan Singh vs State Of Punjab And Ors

Raj Mohan Singh, J

The case has been taken up for hearing through video-conferencing.

This petition has been filed for issuance of appropriate directions to respondents No. 1 to 4 to conclude the enquiry/ investigation into the matter and to take appropriate action against the private respondents.

Learned counsel for the petitioner submits that petitioner is the president of Transport Welfare Society, Bhadson (Regd.) He was elected as such in the year 2019. The society is carrying on the work of transportation in Bhadson since long and has assignments of transportation of food grains from various grain markets to the godowns of FCI on behalf of various agencies like Markfed, Punsup, Warehousing corporation and Punjab Agro etc. Petitioner is a successful bidder/ tenderer for the transportation of food grains under the policy of the State Government for the year 2020-21 vide memo dated 2.9.2020 issued by the District Food and Supply Controller, Patiala. It is further alleged that private respondents No.5 to 12 are having the political clout and they are instrumental in taking over the business of the petitioner by force. They broke open the lock of the society on 20.8.2020 and also took away an amount of Rs.70,000-80,000/- of the operators besides other valuable things lying in the office. They also gave threats to the manager of the society, namely, Surinder Singh and caused damage to the office. A complaint was made to SHO, Bhadson on 20.8.2020 (Annexure P-5). Petitioner has also moved a representation to Senior Superintendent of Police, Patiala/ respondent No.2 on 27.8.2020 (Annexure P-6) as well as supplementary representation on 12.9.2020 (Annexure P-7), but till date no action has been taken on the complaint filed before the SHO, Bhadson as well as representations filed before the Senior Superintendent of Police, Patiala.

Notice of motion.

On the asking of Court, Mr.Harbir Sandhu, AAG, Punjab accepts notice on behalf of respondents No.1 to 4.

In view of nature of order, which this Court proposes to pass there is no necessity of calling upon any response at this stage, as no order prejudicial to the interest of respondents is being passed.

In view of above, without meaning anything on the merits of the case, respondent No.2 is directed to decide the representations dated 27.8.2020 and 12.9.2020, Annexure P-6 and Annexure P-7 respectively, filed by the petitioner in accordance with law within a period of one month from the date of receipt of certified copy of this order.

Petition stands disposed of accordingly.